Central Bureau Of Investigation ... vs State Of Gujarat
2022 Latest Caselaw 9102 Guj

   R/CR.MA/14768/2022                             ORDER DATED: 13/10/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 14768 of 2022

                  In R/CRIMINAL APPEAL NO. 1591 of 2022
                                  With
                    R/CRIMINAL APPEAL NO. 1591 of 2022
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CENTRAL BUREAU OF INVESTIGATION THROUGH NARENDRA KUMAR VERMA S/O. KUSAL SINGH Versus STATE OF GUJARAT & 1 other(s) ========================================================== Appearance:

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CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

Date : 13/10/2022

ORDER IN CR.MA NO.14768 OF 2022

Heard Mr. R. C. Kodekar, learned APP for the applicant-

CBI.

By this application, the applicant- CBI seeks permission to

leave to file appeal against the judgment and order dated

28.12.2017, passed by the learned Special Judge, Court No.5,

Mirzapur, Ahmedabad in Special Case No.18/2008.

Taking into consideration the arguments advanced by the

learned APP and considering the averments made in this

application, the matter is required to be allowed. Accordingly,

R/CR.MA/14768/2022 ORDER DATED: 13/10/2022

the application for leave to appeal is granted.

ORDER IN CR.A NO. 1591 of 2022

ADMIT.

Issue bailable warrant in the sum of Rs.10,000/- against private respondent.

(SAMIR J. DAVE,J) MEHUL B. TUVAR